SRIDHARAN Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed to call for the records relating to the proceedings in C. C. No. 382 of 2005 on the file of Judicial Magistrate No. II, Athur, and quash the same.

(2.) THE facts of this case go thus : petitioner is accused in Crime No. 44 of 2004 on the file of first respondent police. On the strength of the complaint lodged by second respondent, a case was registered for the offence under Section 307 IPC and, subsequently, it was altered into one under Sections 509 and 506 (ii) IPC. Previously, there was a case against the petitioner in S. C. No. 328 of 2003 on the file of Mahila Court, Salem, which was registered for the offences under Sections 376-B and 313 read with 120-B IPC. Second respondent was the complainant in the said complaint also. In the F. I. R. in Crime No. 44 of 2004, the complainant alleged that pending the case before the Mahila Court, the petitioner herein, being afraid that she would depose against him, came to her and asked not to depose against him, besides strangulating her by means of a handkerchief and when her brother and father came there, he fled away from the scene. The said case has been taken on file in C. C. No. 382 of 2005 on the file of Judicial Magistrate No. II, Athur, which is pending for trial.

(3.) THE subsequent developments in both the cases are very remarkable i. e. , both petitioner and second respondent got their marriage celebrated and also registered the same in Namakkal District Registrar's Office on 14. 05. 2007 and, now, they are leading marital life as husband and wife.